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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Andhra Pradesh - Subsection

Section 200(7) in Criminal Rules of Practice and Circular Orders, 1990

(7)Copies of Judgment: - Spare copies of Judgment in English in cases referred under Section 366 of the Code and six copies in other Sessions trials should be sent with the record.They should not be paged and entered in the index but should be kept separate from the record.